- All [affidavits] [Inserted by Notification No. 107/VIII-a-74, dated 1st April, 1959, published in U. P. Gazette, Part II, dated 30th May, 1959.], pleadings, applications and petitions of whatsoever nature, except those presented by a prisoner or other person in duress or under restraint of any Court or its officers, filed in the course of a criminal judicial proceeding shall be fairly and legibly written or type-written on Government water-marked paper.Only one side of the paper shall be used with a quarter margin and with at least one inch of space both at the top and the bottom of each sheet.Every application or petition shall, at the time of presentation, bear the name of the person actually presenting the same together with the date of presentation.[Provided that when government water-marked paper is not available, Courts may accept affidavits, pleadings, applications and petitions on stout durable paper] [Inserted by Notification No. 107/VIII-a-74, dated 1st April, 1959, published in U.P. Gazette, Part II, dated 30th May, 1959.].
